Mr. Vimal Kirti Singh vs Unknown
2021 Latest Caselaw 45 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P. (C) No.4894 of 2018
                                   -----

CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR

-----

For the Petitioner : Mr. Vimal Kirti Singh, Advocate For the State : Mr. Mithilesh Singh, G.A.IV

-----

Order No.08 Date: 05.01.2021

This case is taken up through video conferencing.

A copy of the judgment dated 5th November, 2020 passed by the learned Division Bench of this Court in L.P.A. No.786 of 2018 (The State of Jharkhand & Ors. Vs. Izhar Hussain) has been mailed by Mr. Ashutosh Anand, learned AAG-III. By virtue of the said judgment dated 5th November, 2020, learned Division bench has affirmed the judgment dated 14th June, 2018 passed by this Court in W.P.(C) No.593 of 2017.

Mr. Mithilesh Singh, learned G.A.IV, appearing on behalf of the respondents prays for an adjournment to go through the said judgment as well as to get ready with the case.

In view of the said prayer, put up this case under appropriate heading in the week commencing from 8th February, 2020.

(Rajesh Shankar, J.) Sanjay/